6. Power to appoint new Governors. - If a nominated or co-opted Governor -
(a)dies, or(b)is absent from the meeting of the Governors for more than six consecutive months, or(c)desires to be discharged, or(d)refuses to act or becomes incapable of acting,the authority which nominated or co-opted him may in clauses (b) to (d) declare his post to be vacant and may in clauses (a) to (d) nominate or co-opt, as the case may be, a new Governor, to fill such vacancy for the unexpired remainder of the term for which such Governor would otherwise have continued in office.Management and Property of St. Thomas' School
